JAGSIR SINGH BRAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered against him vide FIR No.142 dated 3.5.2020 under Sections 392/34 IPC (Section 120- B/395/397 IPC added lateron) at Police Station Dabwali, District Sirsa.

(2.) The FIR was registered at the instance of Alok Kumar wherein it has been stated that the complainant Alok Kumar runs SBI "Grahak Sewa Kendra" (Customer Care Centre) and Rakesh Kumar also works with him. The said "Grahak Sewa Kendra"(Customer Care Centre) is being run in a rented premises. It is alleged that on 3.5.2020, when he was present in his Customer Care Centre and was having cash of ' 2,16,000/-, then two persons came there and asked him to withdraw an amount of 3000. The ? said boys, upon enquiry, disclosed that they had come from Fatehabad. One of them said that they do not have Aadhar card. The complainant said that even if they have Aadhar card number, the same would be sufficient and upon which one of them went outside and returned back carrying a sharp "Aari" (hand saw) alongwith another boy who was carrying a "Kappa". They lowered the shutter of the shop and demanded to hand over cash to them. The said accused are, thus, alleged to have decamped with an amount of 1,32,110/-. It is alleged that though in the meantime complainant's ? uncle's son namely Rahul had also come there but he was pushed by the accused while they were leaving.

(3.) The learned counsel for the petitioner has submitted that there is nothing on record to show the involvement of the petitioner who has a clean record and that he has been involved mainly on account of political rivalry in the village. It has been submitted that the petitioner has been nominated as an accused on the basis of some disclosure statement allegedly made by co-accused which can hardly be said to have any evidentiary value.